51. Obligations on landholders and others to give information in certain cases.
- In such areas as the State Government may, by notification, direct, and subject to such conditions and exceptions, if any, as it may, by notification prescribe, whenever any intoxicant, manufactured, or any hemp plant is cultivated or collected on any land, or in any place or village, in contravention of the provisions of this Act, all owners and occupiers of such land or place, and their agents and all members of the panchayats, village headmen, mauzadars, mandals, patwaris, and village recorders in such village, as the case may be, shall, in the absence of reasonable excuse, be bound to give information of the fact to a Collector, to a magistrate or to any officer of the Excise or Police Department as soon as such fact may come to their knowledge.
